Supreme Court of India Live
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Sunday, 05, May, 2024
- HC Opines ‘Reopening of Evidence at the stage of arguments could only be allowed in exceptional and rare cases’, Read Judgment
- HC Opines ‘In matrimonial cases, the convenience of the wife has to be given preference than the inconvenience of the husband’, Read Judgment
- HC Opines ‘In a suit for declaration of title, the burden heavily lies on the plaintiffs to prove their right and title in the schedule property’, Read Judgment
- HC Opines ‘Without any rectification in the registered instruments, the revenue records cannot be corrected’, Read Judgment
- HC Expounds Mere apprehension that the accused would tamper with the Prosecution evidence or intimidate the witnesses cannot be a ground to refuse bail, Read Judgment
- HC Opines ‘In the case of attempt on the life by firearm, where the firing misses the target, and no injury is caused then, insistence on injury will not be justified’, Read Judgment
- HC Opines “Mens Rea is one of the essential ingredients of the offence punishable under Section 418 of the Indian Penal Code’, Read Judgment
- HC: A mere bald assertion of Dowry Demand will not suffice, there should be consistent evidence regarding the nature of demand, whether it was in cash or in kind, Read Judgment
- HC Enunciates ‘Enquiry Court has to examine all the Complainant Witnesses, if the case is exclusively triable by the Court of Session’, Read Judgment
- HC: Condonation does not fall as a Matter of Course, nor can it be taken for granted that delay ought to be condoned in any given situation, Read Judgment
- HC Opines ‘No bar in law in examining an inimical, interested, or related witness by a party to support his case’, Read Judgment
- HC Opines ‘Question of hindrance in the Investigation will be there even after the issuance of notice u/S. 41-A, the accused person didn’t appear’, Read Judgment
- HC Expounds in the case of sexual assault, a solitary account of the prosecutrix is sufficient to bring home a charge against the accused, Read Judgment
- HC Opines ‘Merely if the seizure list witness turns hostile the entire prosecution case can’t be cast away’, Read Judgment
- HC Opines ‘Mere presence at the place of occurrence will not be sufficient for applying S. 34 of the Indian Penal Code’, Read Judgment
